Arbitration Agreement—Agreement providing for a forum only intended to ascertain some matter for the purpose of preventing differences from arising and not for settling them after they have arisen—Such a forum cannot be held to be providing of arbitration Arbitration Agreement—If the jurisdiction of Designated Officer/ Appellant authority cannot be invoked by both the parties to dispute then such a forum cannot be held to be providing of arbitration
2018(4) Law Herald (SC) 3143 : 2018 LawHerald.Org 1854 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice S.A. Bobde Hon’ble Mr. Justice L. Nageswara Rao Civil Appeal No.11249…
Abetment to Suicide—Acquittal—Deceased committed suicide by consuming poison at her matrimonial home, would not itself lead to the presumption that deceased was subjected to physical-mental cruelty so as to force her to commit suicide
2018(4) Law Herald (SC) 3162 : 2018 LawHerald.Org 1923 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N.V. Ramana Hon’ble Mr. Justice Mohan M. Shantanagoudar Criminal Appeal No.…
Specific Relief Act, 1963, S.16–Agreement to Sell-Specific Performance-Agreement was signed by seller only and not by purchaser-Agreement remained in custody of seller and it did not mentioned how the alleged consideration was transferred-Such agreement is not enforceable
(2016) 94 ACrC 484 : (2016) 161 AIC 248 : (2016) 2 AICLR 600 : (2016) AIR(SCW) 1008 : (2016) AIR(SC) 1008 : (2016) AllSCR(Crl) 428 : (2016) 4 CalLT…
Amendment of Plaint—Liberal Approach—Courts should be liberal in allowing amendment where the suit is still at initial stage
(2018) AIR(SCW) 685 : (2018) AIR(SC) 685 : (2018) 2 ALT 1 : (2018) 2 AndhLD 58 : (2018) 2 BCR 263 : (2018) 1 JT 500 : (2018) 1…
Though under Section 319(4)(b)Cr.P.C. the accused subsequently impleaded is to be treated as if he had been an accused when the Court initially took cognizance of the offence, the degree of satisfaction that will be required for summoning a person under Section 319Cr.P.C. would be the same as for framing a charge.
Supreme Court of India Hardeep Singh vs State Of Punjab & Ors on 10 January, 1947 Author: . B Chauhan Bench: P Sathasivam, B.S. Chauhan, Ranjana Prakash Desai, Ranjan Gogoi,…
Narcotics—Case Property—Safe custody and carriage of recovered contraband not proved—Acquittal upheld
2018(4) Law Herald (SC) 3154 : 2018 LawHerald.Org 1921 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mrs. Justice Indira Banerjee Criminal Appeal No.997…
Arms—Recovery of country made pistol loaded with live cartridges without license—Accused is liable to be convicted under S.2S(B)(a) and not S. 25(1 AA) of the Arms Act
2018(4) Law Herald (SC) 3152 : 2018 LawHerald.Org 1920 IN THE SUPREME COURT OF INDIA Before Hon*ble Mrs. Justice R. Banumatbi Hon ble Mrs. Justice Indira Banerjee Criminal Appeal Nos.…
Reduction in Sentence- -Accused set fire to the house of complainant who received burn injuries in the incident—Cattle of complainant died due to burn injuries—Keeping in view that incident is of the year 2000 and complainant has paid Rs. 9 lakhs as compensation to complainant sentence of 7 years reduced to 5 years.
2018(4) Law Herald (SC) 3150 : 2018 LawHerald.Org 1919 IN THE SUPREME COURT OF INDIA Before Hon’ble Mrs. Justice R. Banumathi Hon’ble Mrs. Justice Indira Banerjee Crimmal Appeal No(s). 914…
Probate– If a person who has even a slight interest in the estate of the testator is entitled to file caveat and contest the grant of probate of the will of the testator.
2009(1) LAW HERALD (SC) 351 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice Aftab Alam Civil Appeal No. 6067 of…
Appointment–Appointment of a Govt. servant is prerogative of particular Govt., particularly, when it is a sensitive appointment of DGP–Doctrine of judicial review would not extend to upset such appointment
2009(1) LAW HERALD (SC) 349 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Markandey Katju The Hon’ble Mr. Justice V.S. Sirpurkar Writ Petition (C) No. 219 of…